K.G. KRISHNASAMY Vs. STATE AND ORS.

JUDGEMENT

(1.) These Criminal Appeals have been filed, against the common order, dated 27.01.2016, passed by the Principal Sessions Judge, Pondicherry, allowing the Memo filed by the Prosecution in SC.No.94 of 2005 to order for handing over the Case Property No.29 of 2005 to the Forest Department for legal disposal through the Judicial Magistrate I, Kancheepuram and dismissing Cr.MP.No.1754 of 2015, filed by the Appellant, in SC.No.94 of 2005, seeking for return of property as listed in the seizure mahazar and in the Form 95, to the Appellant herein.

(2.) This court heard the learned counsel on either side and considered their respective submissions and also perused the materials placed on record.

(3.) Precise facts of the case:-